Munna Lal vs State (Govt. Of Nct Of Delhi) ...
2020 Latest Caselaw 3426 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 16.12.2020
+      CRL.M.C. 2465/2020
       MUNNA LAL                                         ..... Petitioner
                    Through:            Mr. Umesh Gupta, Adv.
                    versus
       STATE (GOVT OF NCT OF DELHI)
       THOUGH SHO/IO & ANR                      ..... Respondent
                    Through: Mr. Izhar Ahmad, APP for State
                              SI Renu
                              Respondent no.2 and 3 in person
                              through VC
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 17406/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2465/2020

3. Vide the present petition, petitioner seeks direction thereby for

quashing of FIR No. 257/2013 dated 20.6.2013 registered at PS Sarai

Rohilla and all other proceedings arising therefrom.

4. On oral request of learned counsel for petitioner, I hereby implead

Ms. Sneh Prabha as respondent no.3. Petitioner is directed to file amended

memo of parties during the course of the day.

5. Complainant/respondent no.2 and respondent no.3 are personally

present in Court through VC and submit that the matter has been settled and

they do not want to pursue the matter against the petitioner and the present

petition may be allowed.

6. Notice issued.

7. Notice is accepted by learned APP for State and respondent nos.2 &

3. With the consent of counsel for parties, the present petition is taken up for

final disposal.

8. The present petition is filed on the ground that parties have settled

their disputes and respondent nos. 2 and 3 have no objection if the present

petition is allowed.

9. Respondent nos.2 & 3are personally present in Court and they have

been identified by SI Renu/IO and submits that matter has been settled and

they do not wish to prosecute the matter any further.

10. Petitioner and respondent no.2 have entered into an amicable

settlement vide settlement deed dated 03.03.2020.

11. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioner any

further.

12. For the reasons afore-recorded, FIR No. 257/2013 dated 20.6.2013

registered at PS Sarai Rohilla and consequent proceedings emanating

therefrom are quashed.

13. The petition is, accordingly, allowed and disposed of.

14. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE DECEMBMER 16, 2020 ms